Ganibhai Ibrahim Khaliyani vs State Of Gujarat on 21 May, 2018

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Gujarat High Court

Ganibhai Ibrahim Khaliyani vs State Of Gujarat on 21 May, 2018

Bench: B.N. Karia

        R/SCR.A/4189/2018                              ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/SPECIAL CRIMINAL APPLICATION NO. 4189 of 2018

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                        GANIBHAI IBRAHIM KHALIYANI
                                   Versus
                            STATE OF GUJARAT
==========================================================
Appearance:
THROUGH JAIL(50) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2,3
MR.HARDIK SONI, ADDL.PUBLIC PROSECUTOR(2) for the
RESPONDENT(s) No. 1
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 CORAM: HONOURABLE MR.JUSTICE B.N. KARIA

                             Date : 21/05/2018

                               ORAL ORDER

1. Rule. Mr.Hardik Soni, learned Additional Public Prosecutor waives service of Rule on behalf of the respondents.

2. By way of this petition, the applicant - convict has prayed to release him on parole leave on the ground to arrange financial support for his family.

3. I have heard learned Additional Public Prosecutor for the respondents and perused the averments made in the petition. I have gone through the jail record of the convict. It appears from the jail record that the convict has been sentenced mainly for the offence punishable under Section 302,114, 120B,201 of the Indian Penal Code and sentenced for life. It appears that the convict has undergone sentence of about 11 years and 8 months. Jail Record suggests that whenever the convict was released on temporary bail/furlough leave/ parole leave, he had surrendered in time and his jail conduct is found to be good.

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R/SCR.A/4189/2018 ORDER

4. In the peculiar facts and circumstances of the case, the petition deserves consideration. The applicant - convict shall be released on parole leave for a period of 10 days, from the date of his actual release, on usual terms and conditions. The applicant - convict to surrender before Jail Authority on completion of parole leave, without fail. Rule is made absolute to the aforesaid extent.

5. Registry is directed to send writ of this order to the concerned Jail authority forthwith.

(B.N. KARIA, J) Manshi Page 2 of 2

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